Section 2(8) in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980
(8)"Post of absorption" means the cadre of the post in the authority in which an absorbed employee is absorbed or is deemed to have been absorbed, irrespective of whether the post is permanent or temporary;(II)Words and expressions used in these rules, but not defined herein, shall have the meanings, respectively assigned to them in the Act.
